Calcutta High Court (Appellete Side)
M/S Kec International Limited & Ors vs Unknown on 20 February, 2024
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
20.02.2024 IN THE HIGH COURT AT CALCUTTA Item No.75 CRIMINAL REVISIONAL JURISDICTION Ct.No.34 dc.
C.R.R. 600 of 2024 In the matter of : M/s KEC International Limited & Ors.
... Petitioners.
Mr. Sabyasachi Banerjee, Mr. Ayan Bhattacherjee, Mr. Anirban Dutta, Mr. Aditya Roy ... For the Petitioners.
The petitioners are directed to serve copy of this revisional application upon the complainant/opposite party by Speed Post with acknowledgement due and file affidavit-of- service on the next date fixed for hearing.
Learned advocate appearing for the petitioners has drawn the attention of this Court to the petition of complaint and submitted that the complaint was initiated for recovery and/or non-payment of Rs.19.35 lakh. Learned advocate submits that a civil dispute has been given the cloak of criminal proceedings and the accused persons have made payments and entered into transactions which were much more than what has been claimed by way of non-payment and/or for the purposes of invoking the jurisdiction of the criminal court.
List the revisional application under the heading "Contested Application" in the monthly list of June, 2024.
Pending hearing of this revisional application, all further proceedings relating to Complaint Case No. 67 of 2023 before the learned Additional Chief Judicial Magistrate, 1st Court, Raghunathpur, Purulia be stayed till 30.06.2024. 2 All concerned parties shall act on the server copy of this order duly downloaded from the official website of this Court.
(Tirthankar Ghosh, J.)